RAVIRAJ ENTERPRISES Vs. COMMISSIONER OF EXCISE IN KARNATAKA

JUDGEMENT

(1.) CHALLENGE in this petition is to an order passed dismissing I.A.No.1 by the Karnataka Appellate Tribunal (for short 'the Tribunal'), in an appeal filed under Section 61(3) of the Karnataka Excise Act, 1965.

(2.) BACKGROUND facts in a nutshell are as follows:

(3.) SRI Mohan Bhat, learned advocate, submitted that the appeal having been 'admitted' and the record of the case having been called for from the respondents and there being prima facie case for consideration, the order passed refusing to stay the impugned orders in the appeal, is wholly arbitrary and against the settled principles of law. He further contended that there being prejudging of the case, on account of wrong approach to the matter, the impugned order calls for interference.